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State of Assam - Section

Section 105 in Instructions Relating to Liquor

105. Advisory Committee.

- For sadar sub-division of a district, the Deputy Commissioner and for other sub-divisions, the sub-divisional Officers or any officer-in-charge of the district or sub-division, should select Advisory Committees of not more than 5 non-official gentlemen to assist them at the settlement. The invitation to the members of the committee should not be issued earlier than the day before the day fixed for settlement, and all possible steps should be taken to ensure that their names are not divulged. Gentlemen selected to serve on the Advisory Committees should be persons of standing and should so far as possible represent the principal communities in the sub- division. Retired Government servants and other gentlemen whose interest in public life is small should not ordinarily be asked to serve on these Committees.